Section 29(2) in Tamil Nadu Transparency In Tenders Rules, 2000
(2)In determining the lowest evaluated price, the following factors shall be considered, namely:-(a)the quoted price shall be corrected for arithmetical errors;(b)in cases of discrepancy between the prices quoted in words and in figures, lower of the two shall be considered;(c)adjustments to the price quoted shall be made for deviations in the commercial conditions such as the delivery schedules and minor variations in the payment terms which are quantifiable but deemed to be non-material in the context of the particular tender;(d)[ the evaluation shall include all central duties such as customs duty and central excise duty and sales tax as a part of the price, as detailed below: - [Substituted. [TNGGE No.281 / 09-10-2003 (No.SRO A-42(e)/2003) - G.O.Ms.No.412 / 09th October, 2003].](i)in evaluation of the price of an imported item, the price has to be determined inclusive of the customs duty;(ii)in evaluation of the price of articles which are subject to excise duty, the price has to be determined inclusive of such excise duty;(iii)in a tender where all the tenderers are from within the State of Tamil Nadu, or where all the tenderers are from outside the State of Tamil Nadu, the [ Value Added Tax] shall be included for the evaluation of the price; and(iv)In a tender where the tenderers are both from the State of Tamil Nadu as well as from outside the State of Tamil Nadu, [ the Value Added Tax levied under Tamil Nadu Value Added Tax Act, 2006 (Tamil Nadu Act 32 of 2006)] [Substituted.[TNGG No.44 / 21-11-2001 (No.SRO A-72 (m-a)/2001) - G.O.Ms.No.452 / 16th November, 2001]. (w.e.f. 1-12-2001).] shall be excluded for the evaluation of the price.](e)in the case of purchase of equipment, the operation and maintenance and spare part costs for appropriate periods as may be specified in bid documents may be quantified, where practicable and considered.[( f) [***] [Added. [TNGG No.44 / 21-11-2001 (No.SRO A-72(m-a)/2001) - G.O.Ms.No.452 / 16th November, 2001]. (w.e.f. 1-12-2001)]
